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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(10) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(10)The provisions of sub-section (1), (2), (3), and (4) shall not apply to any Council which on the appointed day is executing a scheme for supply of protected drinking water as required by sub-section (2).